Himachal Pradesh High Court
Ishwar Singh vs H.P.S.E.B. Ltd. & Another on 17 July, 2020
Bench: L. Narayana Swamy, Anoop Chitkara
1 IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA CWP No. 2450 of 2020.
Date of Decision : July 17, 2020.
.
Ishwar Singh ...Petitioner.
Versus
H.P.S.E.B. Ltd. & Another ...Respondents.
Coram:
The Hon'ble Mr. Justice L. Narayana Swamy, Chief Justice The Hon'ble Mr. Justice Anoop Chitkara, Judge.
Whether approved for reporting?1 No. For the petitioner r : Mr. P.P. Chauhan, Advocate. For the respondents : Mr. Surinder Saklani, Advocate for respondents No.1.
COURT PROCEEDINGS CONVENED THROUGH VIDEO CONFERENCE Anoop Chitkara, Judge (oral).
The petitioner, who is working as Superintendent Grade-II, Electrical Division, HPSEB Ltd., Rohru and is under transfer to Board's Secretariat, HPSEB Ltd., Shimla, has come up before this Court seeking quashing of impugned order of transfer Annexure P-1.
2. Notice. Mr. Surinder Saklani, Advocate appears and waives service of notice on behalf of respondents No.1.
3. In view of the nature of the order, we propose to pass, no response is required from the respondents.
4. Consequently, this petition is disposed of with liberty to the petitioner to make representation to the first respondent, within one 1 Whether reporters of Local Papers may be allowed to see the judgment?
::: Downloaded on - 20/07/2020 20:21:21 :::HCHP 2week, in accordance with the transfer policy. On receipt of such representation, the said respondent shall decide the same, in the light .
of the transfer policy occupying the field, and pass appropriate orders, within two weeks. Subject to filing of representation by the petitioner within the time-frame mentioned above, status quo, as of today, qua the impugned order Annexure P-1 dated 14.7.2020, shall be maintained till the disposal of the representation. Pending application(s), if any, are closed.
Copy Dasti.
(L. Narayana Swamy)
r Chief Justice.
(Anoop Chitkara),
Judge
July 17, 2020 (ps)
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